INDRA PRATAP SINGH Vs. B.H.U. VARANASI

JUDGEMENT

(1.) The petitioner was appointed by Executive Council of Banaras Hindu University as 'Demonstrator' in the Department of Basic Principles, Institute of Medical Sciences, Banaras Hindu University, Varanasi by an order dtd. 19/11/1968 for a time period of 3 years, which got over on 18/11/1971.

(2.) Petitioner thereafter was appointed as a temporary Lecturer on 26/8/1974 in the Department of Basic Principles, Institute of Medical Sciences, Banaras Hindu University and his service was extended upto 31/3/1980 by an order dated 06/7/8/1980. It appears that no further extension was granted to petitioner, however, he had worked till 18/7/1980 but paid salary only upto 31/3/1980.

(3.) Thereafter petitioner participated in a selection process conducted by another University i.e. Nagpur University (without proper channel) and he was duly selected by its selection committee for the post of Reader in Sanskrit Sanhit Siddhenta (Basic Principles) at Sri Ayurvedic Mahavidyalaya, Nagpur an affiliated College and he joined on 21/7/1980 and served till 20/9/1982.